SHANTI INFRA DEVELOPERS Vs. VEDSHALA ASTRONOMICAL OBSERVATORY

JUDGEMENT

(1.) HEARD Mr. N.D. Nanavati, learned Senior Counsel with Mr. Viral K. Shah, learned advocate for the appellants, Mr. Sudhir Nanavati, learned Senior Counsel with Ms. Anuja Nanavati, learned advocate for respondent no. 1 as well as Mr. R.S. Sanjanwala, learned Senior Counsel with Mr. J.R. Shah, learned advocate for the respondent nos. 2 to 5 at length. Respondent no. 6 though served, remained absent.

(2.) APPELLANTS herein are original respondent no. 5, 5.1 and 5.2 whereas respondent no. 1 is a public trust through its trustees -respondent nos. 1.1 to 1.3 who are original plaintiffs and respondent nos. 2 to 5 are original defendant nos. 1 to 4 and respondent no. 6 is original defendant no. 6 in Civil Suit No. 2061 of 2014 filed by respondent no. 1 as plaintiff before the City Civil Court, Ahmedabad. The parties are referred to in this judgment in their original status in such suit.

(3.) THEREBY , practically, the impugned order is restraining defendant nos. 5, 5.1 and 5.2 as prayed for by the plaintiff, and therefore they have challenged such order in the present appeal.